STATE OF KARNATAKA Vs. MANJUNATHA @ MANJA @ BILI

JUDGEMENT

(1.) The State has preferred this appeal under Sec. 378 (1) and (3) of Crimial P.C. challenging the judgment and order of acquittal passed by the Sessions Judge, Fast Track Court - VII, Bangalore, in S.C.No.34/2000 dated 28th Feb., 2007.

(2.) The accused was tried for the offences punishable under Sections 498 (A), 302 of Penal Code and Sections 3 and 4 of Dowry Prohibition Act.

(3.) It is the case of the prosecution that the accused is the husband of the deceased Shobha, who is the daughter of PW.2 - Govindappa and PW.4 - Kempamma. Their daughter was given in marriage to the accused, which was solemnized on 13.5.1996 at Annamma Temple, Bangalore. At that time, they had presented a wrist watch, gold ring and a sum of 10,000.00 in cash as dowry on the demand of the accused.